SHANKARAPPA SINCE DEAD BY HIS LRS Vs. LAKKAPPA

JUDGEMENT

(1.) Appeal is directed against the Judgment and decree passed by the learned Additional Civil Judge, Senior Division, Ramanagaram dated 27.03.2007 in R.A.No.55/2002 under which learned Additional Civil Judge allowed the appeal and Judgment and decree passed in O.S.No.175/91 came to be set aside and suit came to be decreed.

(2.) In order to avoid overlapping and confusion, the parties are referred with reference to their ranks as stood in the trial Court in O.S.No.175/1991.

(3.) Initially the suit was filed by two plaintiffs Lakkappa, aged 48 years and Nagaraju, aged 35 years, seeking partition and separate possession of 1/4th share each in items 1(a), 1(b) and 4, 1/3rd share each in items 2 and 3 in the suit schedule properties and mense profits. The defendants entered appearance and denied the claim of plaintiffs.